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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in The Chennai Corporation Servants Conduct Rules, 1968

(2)No Corporation servant shall, except with the previous sanction of the head of the department, accept from any person or body of persons compensation of any kind for any malicious prosecution brought against him or for any defamatory attack made on his public acts of character, unless such compensation has been awarded by a competent Court.